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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(9) in The Legal Practitioners' Fees Rules, 1973

(9)Applications for probate or letters of administration with the will annexed, where the genuineness of the will is disputed, the fee shall be as prescribed in rule 3(2), subject to a minimum of Rs. 300.00 and a maximum of Rs. 1,000.00.